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SC: If Complaint Reveals Cognizable Offence, Magistrate May Order FIR Registration U/S .156(3) CrPC - (05 Nov 2025)

CRIMINAL

Supreme Court held that if a complaint discloses a cognizable offence, a magistrate can direct police to register an FIR under Section 156(3) CrPC. Setting aside a Karnataka HC order, said the magistrate need only see if an offence is disclosed, not proved.

Tags : COMPLAINT   COGNIZABLE OFFENCE   MAGISTRATE  

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